SHAKILAMARY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has come forward with this petition challenging the order of detention passed by the second respondent-Commissioner of Police, Greater Chennai, Chennai against her son, Edwin @ Edmand, by virtue of powers conferred under Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootlegger, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, and Slum Grabbers Act 1982 (Tamil Nadu Act 14 of 1982) read with G.O.Ms.No.130 Prohibition and Excise Department dated 18.7.2003 issued under Section 3(2) of the Act treating the detenu as a GOONDA.

(2.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal side) appearing for the respondents and perused the records of the case.

(3.) IN the result, the Habeas Corpus Petition is allowed. The impugned order of detention is quashed and the detenu is directed to be set at liberty forthwith unless he is required in connection with any other case.